Supreme Court - Daily Orders
Rajender Kumar vs The State Of Haryana on 31 August, 2015
ITEM NO.92 REGISTRAR COURT. 1 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MRS. RACHNA GUPTA
Civil Appeal No(s). 6520/2014
RAJENDER KUMAR Appellant(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
WITH
C.A. No. 6563/2014
(With Office Report)
Date : 31/08/2015 This appeal was called on for hearing today.
For Appellant(s)
Mr. Varun Singh, Adv.
Mr. Vikas Mehta,Adv.
For Respondent(s)
Ms. Geeta Singh, Adv.
Dr. Monika Gusain, Adv.
Mr. Kamal Mohan Gupta,Adv.
Mr. Satyendra Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service of all the seven respondents in C.A. No. 6520/2014 and upon all the nine respondents in C.A. No. 6563/2014 is complete.
Respondent No.6 in the former matter and respondent No.8 in the later matter though were served at SLP stage itself but have chosen to not to appear.
Signature Not VerifiedDigitally signed by Rupam Dhamija Date: 2015.09.04 10:52:12 IST Reason: Service of respondent Nos.6 and 9 in C.A. No.6563/2014 is complete but they have also chosen to not to appear. Item No.92 -2- None of the parties have filed the statement of case. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013 and in that circumstance, the List of dates already submitted is presumed to have been accepted by the parties.
Both the appeals stand complete, in the given circumstances.
Registry to process to list the same before the Hon'ble Court, as per rules.
(RACHNA GUPTA) Registrar